AASRAY CONCEPT FOODS Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Anjan Sahu, learned Advocate appearing for the review petitioner; Shri S. Nepolean, learned GA appearing for the State respondent and Shri H.S. Paonam, learned Sr. Counsel appearing for the private respondents.

(2.) The instant review petition is directed against the judgment and order dated 23-7-2020 passed by this Court in writ petition being WP(C) Nos.252 and 272 of 2020 dismissing them.

(3.) The facts and circumstances which have led to the filing of the present review petition are, in short, that the Director, Social Welfare, Government of Manipur issued a Tender Notice dated 29-05-2019 inviting bids from the competent and eligible manufacturers for supply of Micronutrient Blended Energy Dense Food, followed by a Request for Proposal containing the terms and conditions thereof which were questioned by the petitioner by way of a writ petition being WP(C) No.499/2019 wherein this Court vide order dated 19-06-2019 directed that the respondents should not open the Technical bids till 26-06-2019.